Smt Nirmal Devi W/O Dinesh Kumar Saini ... vs State Of Rajasthan (2024:Rj-Jp:6180)
2024 Latest Caselaw 944 Raj/2

Rajasthan High Court

Smt Nirmal Devi W/O Dinesh Kumar Saini ... vs State Of Rajasthan (2024:Rj-Jp:6180) on 6 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:6180]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 18005/2018
                                   1.       Smt Nirmal Devi W/o Dinesh Kumar Saini D/o Sat Narain
                                            Saini, Aged About 38 Years, Resident Of Kishangarh Road,
                                            Kotkasim, Tehsil Kotkasim, District - Alwar (Raj.)
                                   2.       Santosh Devi W/o Hawasingh D/o Harisingh, Aged About
                                            40 Years, Resident Of Village - Baghana, Tehsil -
                                            Kotkasim, District Alwar (Raj.)
                                                                                                      ----Petitioners
                                                                       Versus
                                   1.       State Of Rajasthan, Through Its Principal Secretary,
                                            Department Of Medical And Health Service Secretariat,
                                            Jaipur
                                   2.       The Additional Director (Administration), Department Of
                                            Medical And Health Service, Rajasthan, Medical
                                            Directorate, Swasthya Bhawan, Tilak Marg, Jaipur
                                   3.       The Chief Medical And Health Officer (Cmho) Jaipur,
                                            District - Alwar (Raj.)
                                                                                                    ----Respondents

For Petitioner(s) : None present For Respondent(s) : None present

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

06/02/2024

No one has put in appearance on behalf of the petitioners

even in the second round.

Therefore, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed for non-

prosecution, the stay application and all pending application/s, if

any, also stand dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /13

Powered by TCPDF (www.tcpdf.org)